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Judgment
B. P. Routray, J
It is submitted by Miss S. Mishra, learned A.S.C. that notice has been served on the victim on 11.11.2021.
Heard Mr. S.S.K. Nayak, learned counsel for the Appellant as well as Miss S. Mishra, learned A.S.C. for the State-Respondent No.1.
This is an appeal under Sec.14A of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act and the offences alleged are under Secs.450/376/506, I.P.C. and Sec.3(2)(va) of the S.C. & S.T. (POA) Act.
It is submitted by learned counsel for the Appellant that the Appellant is inside custody since 15.3.2021 and in the meantime investigation has been completed. It is further submitted that the circumstances reveal love affair between the parties.
After hearing learned A.S.C. for the State-Respondent No.1 and considering the statement of the victim recorded under Section 164 Cr.P.C. as well as the circumstances of the case, it is directed to release the Appellant on bail in connection with Bhadrak (R) P.S. Case No.439/2019 corresponding to Spl. (S.C. & S.T.) Case No.70/2019 on such terms and conditions to be fixed by the learned Special Judge-cum-Sessions Judge, Bhadrak as he deems just and proper including the condition that the Appellant shall not dissuade any witness directly or indirectly by way of inducement, threat or promise acquainted with the facts of the case from disclosing such facts before the court or tamper with the evidence.
The CRLA is accordingly disposed of.
An urgent certified copy of this order be issued as per rules.
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